THE PR. COMMISSIONER OF INCOME TAX -CENTRAL -1 vs. AMOLAK SINGH BHATIA

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ITA - 272 / 2024HC Delhi10 May 20242 pages
For Petitioner: RUCHIR BHATIA
AI SummaryDismissed

What did the High Court hold?

The appellant's counsel sought liberty to withdraw the instant appeals. The Court granted this liberty, subject to the appellant's rights to approach the Chhattisgarh High Court being reserved.

What were the facts?

The appellant, Pr. Commissioner of Income Tax, filed three appeals before the Delhi High Court. The respondent, Amolak Singh Bhatia, was the assessee in these appeals. The appeals were related to income tax matters.

What were the issues?

The primary issue was the appellant's request to withdraw the appeals filed before the Delhi High Court.

AI-generated summary — verify with the full judgment below

$~82, 83 & 95 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 272/2024

THE PR. COMMISSIONER OF INCOME TAX-CENTRAL-1 ..... Appellant

Through: Mr. Ruchir Bhatia, Sr. SC.

Versus

AMOLAK SINGH BHATIA

..... Respondent

Through: None. 83 + ITA 273/2024

THE PR. COMMISSIONER OF INCOME TAX-CENTRAL-1

..... Appellant

Through: Mr. Ruchir Bhatia, Sr. SC.

Versus

AMOLAK SINGH BHATIA

..... Respondent

Through: None.

95 + ITA 275/2024

THE PR. COMMISSIONER OF INCOME TAX -CENTRAL -

..... Appellant

Through: Mr. Ruchir Bhatia, Sr. SC.

Versus

AMOLAK SINGH BHATIA

..... Respondent

Through: None.

CORAM:

HON'BLE MR. JUSTICE YASHWANT VARMA

HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR

KAURAV This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/03/2026 at 12:44:18

O R D E R %

10.05.2024

CM APPL 28039/2024 (Exemption) in ITA 272/2024 CM APPL 28065/2024 (Exemption) in ITA 275/2024

Allowed, subject to all just exceptions.

The applications stand disposed of.

ITA 272/2024 & CM APPLs. 28038/2024 (delay in filing) & 28040/2024 (delay in re-filing) ITA 273/2024 & CM APPLs. 28045/2024 (delay in filing) & 28046/2024 (delay in re-filing) ITA 275/2024 & CM APPLs. 28064/2024 (delay in filing) & 28066/2024 (delay in re-filing)

1.

Mr. Bhatia, learned counsel appearing for the appellant prays for liberty to withdraw the instant appeals subject to rights being reserved to approach the Chhattisgarh High Court. 2. Ordered accordingly.

YASHWANT VARMA, J.

PURUSHAINDRA KUMAR KAURAV, J. MAY 10, 2024 p’ma This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/03/2026 at 12:44:18

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